SANKILIKARUPPAN Vs. MARIAPPAN

JUDGEMENT

(1.) This civil revision petition has been filed seeking to set aside the fair and decreetal order passed by the Court of the Subordinate Judge, Sankarankovil, in CMA No.02 of 2021, dtd. 30/06/2022.

(2.) The facts in brief:-

(3.) To set aside the ex-parte decree, they filed IA No.172 of 2018. That came to be dismissed by the trial court. Against which, CMA No.2 of 2021 was preferred by the petitioners. After hearing both sides, the appellate court dismissed the appeal stating that the appeal is not maintainable, since the order is passed on merits and not a rejection order.